Section 19 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
19. Taking over of excess land which is under annual lease.
(1)If, from the final statement prepared under Section 7, it appears that any person, either holds any land under an annual lease granted by the State Government, which, with or without the lands already held by him, exceeds in the aggregate of the limit fixed under Section 4 of this Act, then notwithstanding anything to Pie contrary in any law or agreement, the Collector shall, after issue of three months' notice ending the 31st day of March following, take over the excess land under annual lease and may eject any person who may be in possession of such land, and may thereupon dispose of it in the manner of Section 17.(2)No compensation for the land itself shall be payable for taking it over under sub-section (1) above.(3)Where there is any building or structure or crop on the land, the owner thereof shall be given the option of removing it within the prescribed period, and if he does not do so, then the building, structure, or crop, as the case may be, shall be sold in public auction, and the sale proceeds, after deduction of the cost of auction, if any, shall be paid to him.(4)If there are any fruit-trees on the land then an amount fixed by the Collector after.considering the value, nature, condition and number of such trees shall be payable as compensation thereof but such amount shall not exceed 25 times the annual land revenue payable for the land.
